CHANNABASANAGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who claims to be the lawful owner in possession of the agricultural lands bearing R.S. No.954/1 measuring 12 acres 34 guntas and R.S. No.957/3 measuring 6 acres 24 guntas, both situated at Annigeri Village, Dharwad, has approached this Court seeking the following reliefs:

(2.) Heard the learned counsel appearing for the parties.

(3.) It is the case of the petitioner that he is the absolute owner in possession of the aforesaid two items of the lands and without notice to him, the entries in the revenue records of the aforesaid two items of the lands have been transferred in the names of respondent Nos.3 & 4. Learned counsel for the petitioner submits that the mutation entries have been changed, which originally stood in the name of the petitioner, in violation of the principles of natural justice. He also submits that identical matters have been disposed off by this Court and has referred to one such order passed by the Co-ordinate Bench of this Court in W.P. No.202771/2019, disposed off on 29/11/2022.